Section 68 of the Income Tax Act

Income-tax Act, 2025: s.102

Section 68 of the Income-tax Act, 1961 corresponds to section 102 (Unexplained credits) of the Income-tax Act, 2025.

Read section 102 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 68 is Pr. CIT v. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), cited in 2,379 of the 29,931 judgments on BharatTax that turn on this section.

Leading authorities on Section 68

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

Judgments on Section 68

Asst. Commissioner of Income, Circle-9(1)., Hyderabad vs. Rajesh Yadav Pasham., Hyderabad

In the result appeal filed by the Revenue is dismissed

ITA 1250/HYD/2017[2011-12]Status: DisposedITAT Hyderabad27 Apr 2018AY 2011-12

Bench: Smt P. Madhavi Devi & Shri S. Rifiaur Rahmanassessment Year: 2011-12 Acit, Circle-9(1), Vs. Shri Rajesh Yadav Hyderabad. Pasham, Hyderabad. Pan – Apwpp3038G (Appellant) (Respondent) Revenue By : Smt. B.K. Vishnu Priya Assessee By : Shri K.A. Sai Prasad Date Of Hearing : 24-04-2018 Date Of Pronouncement : 27-04-2018 Order Per P. Madhavi Devi, J.M.: This Is Revenue’S Appeal For The A.Y 2011-12, Against The Order Of The Cit(A)-7, Hyderabad Dated 22.03.2017. 2. Brief Facts Of The Case Are That The Assessee, An Individual, Engaged In The Business Of Trading In Tractors & Its Supplements In The Name & Style Of M/S Laxmi Sai Tractors & Implements, Filed His Return Of Income For The A.Y 2011-12 On 10.10.2011 Admitting The Total Income Of Rs. 11,04,120/-. During The Assessment Proceedings U/S 143(3) Of The It Act, The A.O Verified The Books Of Account Of The Assessee & Observed That During The Relevant Financial Year The Assessee Has Introduced A Capital Of Rs. Sri Rajesh Yadav Pasham, Hyderabad. 81,50,000/- In M/S Laxmi Sai Tractors & Implements. The Assessee Was Asked To Provide Capital Account Ledger Along With The Explanation For The Sources Of The Capital Introduced In The Year. Since The Assessee Is Failed To Explain The Sources Of The Capital Introduced, The A.O Treated It As Unexplained Cash Credit U/S 68 Of The It Act & Brought It To Tax.

For Appellant: Shri K.A. Sai PrasadFor Respondent: Smt. B.K. Vishnu Priya
Section 143(3)Section 68

Sumon Technologies Private Limited, Hyderabad vs. DCIT, Circle-3(2), Hyderabad

In the result Assessee’s appeal is allowed for statistical purposes

ITA 1695/HYD/2016[2004-05]Status: DisposedITAT Hyderabad27 Apr 2018AY 2004-05

Bench: Shri B. Ramakotaiahassessment Year: 2004-05 Sumon Technologies Private Vs. Dy. Cit, Limited, Circle-3(2), Hyderabad. Hyderabad. Pan- Aadcs4186P (Appellant) (Respondent) Assessee By : None Revenue By : Shri B. Suresh Babu Date Of Hearing : 25-04-2018 Date Of Pronouncement : 27-04-2018 Order Per Shri B. Ramakotaiah, Am: This Is An Appeal By Assessee Against The Order Of Cit(A)-10, Hyderabad Dated 11.05.2016. Assessee Is Aggrieved On The Addition Of Rs. 6,50,000/- Being Share Application Money & Unsecured Loans. 2. Briefly Stated Facts Are That During The Assessment Proceedings, A.O Noticed That Assessee Company Received Share Application Money From Shri V. Amarnath, Director Of The Company. In-Turn Shri V. Amarnath Has Received Loan From One M/S Impact Materials Ltd., Of Rs. 2,00,000/- & Shri Jayakar Rs. 3,00,000/-. A.O Also Records That Assessee Also Received Unsecured Loans From Shri Rajeswar Rao To An Extent Of Rs. 1,00,000/- & Shri Visveshwar Rao Rs. 50,000/-. As Assessee Failed To Furnish Details & Sumon Technologies Pvt Lted., Hyderabad. Confirmations Called For, The Share Application Money Of Rs. 5,00,000/- & Unsecured Loans Of Rs. 1,50,000/- Totaling To Rs. 6,50,000/- Was Brought To Tax & The Same Was Reduced From The Returned Loss.

For Appellant: NoneFor Respondent: Shri B. Suresh Babu